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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(3)(b) in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975

(b)Landowners or tenants whose holdings as a result of implementation of section 104 of the Himachal Pradesh Tenancy and Land Reforms Act, 1972 are reduced below one acre;